Delhi High Court - Orders
Epikindifi Software And Solutions ... vs Edison Ramesh & Ors on 18 March, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 783/2023
EPIKINDIFI SOFTWARE AND SOLUTIONS PRIVATE LIMITED
..... Plaintiff
Through: Mr. Ankur Das and Mr. Gautam
Swarup, Advocates.
versus
EDISON RAMESH & ORS. ..... Defendants
Through: Mr. B. Karunakaran, Mr. V.M.
Eashwar, Mr. P. Shankar, Mr. Ajith
Williyam. S and Ms. Lavan Devi J.,
Advocates for D-7.
Ms. Sneha Jain, Ms. Surabhi Pande
and Ms. Srishti Dhoundiyal,
Advocates for D-9.
Mr. Ankur Khandelwal, Ms. Peehu
Singh, Mr. Sahel Sood and Ms. Shruti
Shivkumar, Advocates for D-10.
Mr. Maanav Kumar, Ms. Shivangi
Sharma and Mr. Anirudh
Ramanathan, Advocates for D-11.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 18.03.2024 I.A. 6343/2024 (application on behalf of Defendant No.9 seeking leave to file document in a pendrive along with rejoinder to reply filed in I.A. 25125/2023)
1. Plaintiff seeks the leave of the Court to place on record a video recording, forming the subject matter of the present suit. Rule 24 of Chapter This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/03/2024 at 21:49:30 XI of the Delhi High Court (Original Side) Rules, 2018 makes it clear that electronic records can be received in CD/DVD/Medium encrypted with a hash value. The said Rule is extracted below:
"24. Reception of electronic evidence -A party seeking to tender any electronic record shall do so in a CD/ DVD/ Medium, encrypted with a hash value, the details of which shall be disclosed in a separate memorandum, signed by the party in the form of an affidavit. This will be tendered along with the encrypted CD/ DVD/ Medium in the Registry. The electronic record in the encrypted CD/ DVD/ Medium will be uploaded on the server of the Court by the Computer Section and kept in an electronic folder which shall be labeled with the cause title, case number and the date of document uploaded on the server. Thereafter, the encrypted CD/ DVD/ Medium will be returned to the party on the condition that it shall be produced at the time of admission/denial of the documents and as and when directed by the Court/ Registrar. The memorandum disclosing the hash value shall be separately kept by the Registry on the file. The compliance with this rule will not be construed as dispensing with the compliance with any other law for the time being in force including Section 65B of the Indian Evidence Act, 1872."
2. Registry may receive electronic record on CD-ROM so long as it is encrypted with a hash value or in any other non-editable format. The video recording contained in CD-ROM be placed in the electronic record of the present suit in a format which is non-editable, so that the same can be viewed by the Court during hearing.
3. Application is disposed of.
SANJEEV NARULA, J MARCH 18, 2024/as This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/03/2024 at 21:49:30